LATHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of the detenu, who has been branded as a "Goonda" as contemplated under the Tamil Nadu Act 14 of 1982 and detained under order of the second respondent passed in C.O.C.No.16/2013 dated 07.03.2013.

(2.) The detenu came to adverse notice in Crime No.240/2012 on the file of Nagapattinam Town Police Station for the offences under Sections 302 IPC @ 120(b), 147, 148, 149, 341 and 302 IPC.

(3.) The alleged ground case has been registered against the detenu on 23.02.2013, by the Special Sub-Inspector of Police, Nagapattinam Town Police Station, in Crime No.82 of 2013 for offences under Sections 397 IPC. Aggrieved by the order of detention, the present writ petition has been filed.